Section 467(a) in The Delhi Municipal Corporation Act, 1957
(a)under sub-section (5) of section 313 or section 332 or sub-section (1) of section 333 or sub-section (1) of section 334 or section 343 or section 344 or section 345 or section 347 except on the complaint of or upon information received from, such officer of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] , not being below the rank of a Deputy Commissioner, as may be appointed by the Administrator;
